RAJASTHAN STATE ROAD TRANSPORT CORPORATION Vs. RAJ SINGH AND OTHERS

JUDGEMENT

(1.) THIS writ petition is directed against the award of the Industrial Tribunal dated 11.10.1993, whereby, the Industrial Tribunal quashed the termination of Respondent -workman and awarded reinstatement with 50% backwages.

(2.) NO one appeared for Respondent -workman despite service and despite the fact that earlier also this writ was dismissed in default on 2.4.2004 but was restored on the application of Petitioner. Therefore, arguments of learned Counsel for RSRTC were heard ex -parte.

(3.) IN view of the facts and circumstances of the case, this writ petition is partly allowed and impugned award of Industrial Tribunal dated 11.10.1993 is modified and instead of reinstatement and 50% back wages, Respondent -workman is held entitled to receive ad hoc compensation of Rs. 10,000/ - from the Petitioner -Corporation. The said compensation may be paid by the Petitioner -Corporation within a period of five months from today. No order as to costs.